280. Condition for admission of a prisoner into superior class. - (1) Superior class shall not ordinarily be given to a prisoner who has been ordered to be detained under chapter VIII of the Code of Criminal Procedure, 1973, or who has been convicted of any of the following Offences:
(a)Offences under chapter V-A, VI, VII and VIII, Section 161; chapter XII, XV, XVI, XVII, XVIII and XXVI of the Indian Penal Code;(b)Offences under Sections 25 and 27 of the Anns Act, 1959;(c)Offences under the Prevention of Corruption Act, 1947;(d)Offences under the Unlawful Activities (Prevention) Act, 1967;(e)Offences under the Control of Goondas Act, 1970;(f)Offences under the Prevention of Food Adulteration Act, 1954;(g)Offences of abetment of any of the offences mentioned above;(h)Offences under Section 14 of the Foreigners Act, 1946;(i)any other offences involving violence or moral turpitude.(2)If the District Magistrate is satisfied that the prisoner's education, character and antecedent, the nature of the offence committed and the motives therefore, justify superior class treatment to the prisoner, may, either on his own motion or as a recommendation made to the Court of Session or Magistrate under Clause (a) of paragraph 279 accord superior class-(a)to a prisoner not covered by sub-paragraph (1); and(b)to a prisoner covered by paragraph (1) but in very exceptional cases.(3)A brief note setting forth the grounds on which the superior class is accorded by the District Magistrate shall be furnished by the State Government.(4)the State Government either on its' own motion or as [recommendation made by the High Court may, for reasons to be recorded in writing likewise accord superior class to a prisoner if it is satisfied that his education, character and antecedents, the nature of offence committed and the motives therefor justify the same] [Inserted by Notification No. 1151-PP/XXII-2215-80, dated 6th April, 1981.]
